Section 9(2) in The Orissa Legal Aid to the Poor Rules, 1975
(2)The legal practitioner shall, on receipt of the amount referred to in Sub-rule (1), credit the same without delay into the Treasury under the head "065-Other Administrative Services-A-Administration of Justice-(C)-Other receipts" and in case of failure of the person to deposit the said amount within the period stated in Sub-rule (1), report the fact to the District Magistrate for recovery of the same from the person as an arrear of public demand.
